Section 41(3) in The Delhi Development Authority Act, 1957
(3)[ The Central Government may, at any time, either on its own motion or on application made to it in this behalf, call for the records of any case disposed of or order passed by the Authority for the purpose of satisfying itself as to the legality or propriety of any order passed or direction issued and may pass such order or issue such direction in relation thereto as it may think fit:PROVIDED that the Central Government shall not pass an order prejudicial to any person without affording such person a reasonable opportunity of being heard.] [Inserted by Act 56 of 1963, section 21]
